Allow Cookies!
By using our website, you agree to the use of cookies
A 21-year-old girl gang raped and her 3-year-old child killed in 2002 Gujarat riots finally get justice in the judgment of SC. A three-judge bench of SC consisting of CJI Gogoi, Justice Deepak Gupta and Justice Sanjiv Khanna declared for compensation of Rs 50 Lakh and a government job to be given by Gujarat government to her.
The judgment came after she declined to the offer of 5 Lakh compensation made by the Gujarat government. In addition to compensation, the bench also gave directions to make the accommodation facility according to the choice of the victim as she lived a nomadic life since 2002. The victim also demanded disciplinary proceedings against the convicted police officials.
The convicted official’s pension benefits have been stopped along with demotion of IPC officer who was convicted by Bombay HC. The SC taking a strong approach in the case remarked to the government’s counsel that “Feel lucky that we are not observing anything against your government in the order”.
86540
103860
630
114
59824